Section 47 in Kerala Agricultural University Act, 1971
47. Account and Audit.
(1)The annual accounts of the University shall be prepared by the Comptroller under the direction of the Vice-Chancellor and all the moneys accruing to or received by the University from whatever source and all amounts disbursed and paid by the University shall be entered in the accounts.(2)[ The annual accounts of the University shall be submitted by the Vice-Chancellor to the Government who shall cause an audit to be carried out by the Accountant General or the Director of Local Fund Audit as they may appoint in this behalf.] [Substituted by Act 16 of 2001.](3)The accounts when audited shall be printed and copies thereof together with the audit report shall be presented by the Vice-Chancellor to the General Council, the Executive Committee and the Chancellor.(4)[ The Executive Committee shall submit a copy of the accounts and the audit report to the Government along with a statement of the action taken by the University on the audit report for the financial year ending on 31st March of the year on or before the first day of March of the succeeding year and on such receipt the Government shall immediately cause the same to be laid on the table of the Legislative Assembly if it is in session , and if it is not in session in the next session immediately following such receipt.] [Substituted by Act 16 of 2001.]
